MADANLAL PUJARI Vs. SHARAD JOSHI

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree dated 07.10.2005, passed by the I Additional Chief Judge, City Civil Court, Secunderabad in A.S.No.135 of 2001 wherein and whereby the learned I Additional Chief Judge reversed the judgment and decree dated 20.10.2001 passed by the XVIII Junior Civil Judge-cum-Additional Rent Controller, Secunderabad in O.S. No. 1529 of 1998.

(2.) For the sake of convenience, the parties will be referred as 'the plaintiff and the defendant.'

(3.) The appellant is the plaintiff and he filed the suit for declaration of his title and ejectment of the defendant, who is the tenant of the schedule mentioned premises bearing No.12.10.228, Seethaphalmandi, Secunderabad.